The rajasthan famine relief works employees (exemption from labour laws) act, 1964

THE RAJASTHAN FAMINE RELIEF WORKS EMPLOYEES 
(EXEMPTION FROM LABOUR LAWS) ACT, 1964 
(Act No. 21 of 1964) 
[Received the assent of the President on the 7th day of September, 1964.] 
An 
Act 
to provide for the exemption of the employees of the famine relief works in the State from the 
application of labour laws. 
Be it enacted by the Rajasthan State Legislature in the Fifteenth Year of the Republic of 
India, as follows:- 
1. Short title, extent and commencement. - (1) This Act may be called the Rajasthan 
Famine Relief Works Employees (Exemption from Labour Laws) Act, 1964. 
(2) It extends to the whole of the State of Rajasthan. 
(3) It shall be deemed to have come into force with effect from the 1st day of July, 1963. 
2. Definitions.- In this Act, unless the context otherwise requires,- 
(a) "Court" means a court, tribunal, Board or an authority constituted or appointed under 
any labour law for deciding or adjudicating upon any dispute or claims under any 
such law and includes a civil court or a Magistrate exercising jurisdiction under any 
law for the time being in force; 
(b) "famine -relief works" means the works already started o r which may hereafter be 
started, by the State Government to provide relief to persons affected by drought and 
scarcity conditions; 
(c) "labour law" means any of the enactments as in force in Rajasthan, relating to labour 
and specified in the Schedule; 
(d) "Schedule" means the Schedule to this Act. 
3. Labour laws not to apply to famine relief works etc.  - Notwithstanding anything 
contained in any labour law no such law shall apply nor the same shall be deemed ever to have 
applied, to the famine relief wo rks or the employees thereof in respect of any matter covered by 
any such law.  
4. Bar of cognizance of Courts. - (1) As from the commencement of this Act, no court 
shall take cognizance of any matter in respect of an employee of the famine relief works und er 
any labour law.  
(2) All proceedings instituted by or on behalf of or for the benefit of any employee of the 
famine relief works pending in any court under any labour law at the date of the commencement 
of this Act shall be void and dismissed.  
(3) Any or der, decision or awards given by any court under any labour law after the 
commencement of this Act shall cease to have legal force.  
(4) Any right or claim, whether accrued, due or otherwise, under any such law shall 
become unenforceable.  
5. Power to amend the Schedule. - The State Government may, by notification in the 
Official Gazette and with the previous approval of the Central Government, add to or delete 
from, the Schedule, any enactment relating to labour. 
6. Repeal.  - The Rajasthan Famine Relief Work s Employees (Exemption from Labour 
Laws) Ordinance, 1964, is hereby repealed. 
 
THE SCHEDULE 
1. The Payment of Wages Act, 1936 (Central Act IV of 1936). 
2. The Industrial Employment (Standing Orders) Act, 1946 (Central Act XX of 1946). 
3. The Industrial Disputes Act, 1947 (Central Act XIV of 1947). 
4. The Minimum Wages Act, 1948 (Central Act XI of 1948). 
 
 

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